- (1.) Petitioner has filed the present writ petition for issuance of a writ of certiorari quashing the judgment and order dated 23.8.2011 passed by the Board of Revenue and that by the Sub-Divisional Officer (in short SDO) dated 26.4.2010.
(2.) The SDO by the aforesaid order has allowed the applications dated 5.9.2007 and dated 7.8.2009 filed by respondent no. 5 Satya Narain and has recalled the order dated 28.4.2000 rejecting the application dated 26.7.1996 and has set aside the judgment and order dated 11.7.1996 decreeing the petitioner's suit No. 380 of 1996 under Section 229-B of the U.P. Z.A., and LR Act (hereinafter referred to as 'Act').
(3.) Petitioner had instituted suit no. 380 of 1995 arraying respondent no. 5 as one of the respondents under Section 229-B of the Act for declaration of his rights over agricultural plots no. 376 area 2.837 hectare and 384/1848 area 0.016 hectare, total area 2.853 situate in village Taraon, Paragana and Tehsil-Kerakat, District Jaunpur. The said suit was decreed ex-parte by the SDO vide judgment and order dated 11.7.1996.;